Uttarakhand High Court
(S/S) "Constable 181 Ap Ashok Kumar vs State Of Uttarakhand on 18 February, 2013
Author: V.K. Bist
Bench: V.K. Bist
WPSS No.91 of 2013 Hon'ble V.K. Bist, J.
Shri C.S. Rawat, learned counsel for the petitioner.
Shri B.D. Pande, learned Brief Holder for the State.
Heard learned counsel for the parties.
Learned counsel for both the parties made statement at the bar that controversy involved in the present writ petition is squarely covered by the decision of this Court dated 17.04.2012 passed in Writ Petition No.436 of 2011 (S/S) "Constable 181 AP Ashok Kumar and 22 others Vs. State of Uttarakhand and others". They prayed that this petition may also be disposed of in terms of the directions passed by this Court in the aforesaid matter.
In view of the statement of the learned counsel for the parties, the writ petition is allowed in terms of the directions passed by this Court in Writ Petition No.436 of 2011 (S/S) "Constable 181 AP Ashok Kumar and 22 others Vs. State of Uttarakhand and others" decided on 17.04.2012.
Interim relief application (CLMA No.618/2013) also stands disposed of.
(V.K. Bist, J.)
Arpan 18.02.2013